Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(2) in M.P. Rights of Persons with Disabilities Rules, 2017 (2)The concerned non-Governmental institution shall apply in Form-A to the Joint/Deputy Director Social Justice and Disabled Welfare of the concerned district.
